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[Cites 0, Cited by 0] [Section 195(2)] [Section 195] [Entire Act]

State of Rajasthan - Subsection

Section 195(2)(i) in Rajasthan Municipalities Act, 2009

(i)"owned" means the owner of the land on which the complex has been constructed and includes a person who has purchased a unit in the complex, through a registered deed;